NATIONAL INSURANCE COMPANY LTD. Vs. MUNNI DEVI

JUDGEMENT

(1.) I have heard learned counsel for the appellant.

(2.) This appeal is directed against the Judgment and Award dtd. 14/12/2018 passed by the Motor Accident Claims Tribunal, Narnaul (hereinafter referred to as "the Tribunal") in CIS No.MACP-488-2017, by which an amount of Rs.19,21,404.00 has been awarded as compensation alongwith interest @ 7.5% per annum from the date of filing the claim petition till realization to the claimant, who happens to be mother of deceased-Sunil Kumar and his widow-Priyanka, who was arrayed as respondent No.4 as proforma respondent before the Tribunal. However, the Tribunal has granted compensation to both of them.

(3.) Short facts necessary for consideration of the LIS stand enumerated as under:-